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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(3) in The Jammu and Kashmir Housing Board Act, 1976

(3)If in any case in which the Board has made a declaration in respect of any land under sub-section (1), the Board retains or disposes of the land contrary to the terms of the declaration so that the land does not revest in the Municipality or the Development Authority of such land in accordance with the provisions of sub-section (2).